High Courts01 Aug 2011
Telco Construction Equipment Company Limited Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 45 VST 473
Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 34
COURT ARCHIVE
Jharkhand High Court judgments
29,615 judgments · page 908 of 1,481
High Courts01 Aug 2011
Court on its own Motion Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 71
High Courts01 Aug 2011Dismissed
Janak Mahto and Others Vs Mostt. Bigahi Devi and Others
Jharkhand High Court · (2011) 08 JH CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts01 Aug 2011Allowed
Binay Prakash Vs State of Jharkhand
Jharkhand High Court · (2011) 08 JH CK 0005
Jharkhand Regional Development Authority Act, 2001 — Section 52, 55Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13(1)(2), 8
High Courts29 Jul 2011
Ugani Devi Vs The Central CoalfieldsLtd. and Others
Jharkhand High Court · (2011) 07 JH CK 0154
High Courts29 Jul 2011
Ram Lal Panjiyara Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0090
Santhal Pargana Tenancy (Supplementary Provisions) Act, 1949 — Section 5, 6Santhal Pargana Tenancy (Supplementary) Rules, 1950 — Rule 5
High Courts29 Jul 2011Allowed
Bhola Kumar Jha Vs Union of India and Others
Jharkhand High Court · (2011) 4 JCR 329
Border Security Force Rules, 1969 — Rule 25Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts29 Jul 2011
Ravi Hi-Tech Limited Vs B.I.F.R. and Others
Jharkhand High Court · (2011) 07 JH CK 0076
High Courts29 Jul 2011
State of Jharkhand Vs Swapan Kumar Jha
Jharkhand High Court · (2012) CriLJ 549
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27, 65(B)Penal Code, 1860 (IPC) — Section 201, 302, 34, 364A
High Courts28 Jul 2011Allowed
Madan Yadav Vs The State of Jharkhand, The Principal Secretary, Chief Engineer Water Resources Department, Govt. of Jharkhand and Executive Engineer, Dam Division
Jharkhand High Court · (2011) 4 JCR 327
High Courts28 Jul 2011Allowed
Central Coalfields Limited Vs Shiblal Manjhi
Jharkhand High Court · (2011) 07 JH CK 0115
High Courts28 Jul 2011
Suresh Rabidas Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 103
High Courts28 Jul 2011Dismissed
Dr. Elvina Sheetal Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0036
High Courts28 Jul 2011Allowed
Gopal Raut Vs State of Jharkhand
Jharkhand High Court · (2011) 4 JCR 216 : (2011) 7 RCR(Criminal) 2544
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304, 323, 376, 511
High Courts27 Jul 2011Allowed
Chief Goods Supervisor, South Eastern Railway, Jaroli, Keonjhar, Orissa Vs M/s. Shree Balaji Mining Private Ltd., Singhbhum West and Others
Jharkhand High Court · (2012) 1 JCR 99
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts27 Jul 2011Dismissed
Rail India Technical and Economic Service Ltd., New Delhi and Others Vs Vijeta Constructions Ltd., Ranchi and Others
Jharkhand High Court · (2011) 4 JCR 394
Arbitration Act, 1940 — Section 8, 8(1), 8(2)
High Courts27 Jul 2011Dismissed
Aghori Pandey Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 234
High Courts27 Jul 2011
Kishor Lal Vs Sri Parimal Nathwani, Sri R.K. Anand and Sri Jay Prakash Narayan Singh
Jharkhand High Court · AIR 2011 Jhar 147 : (2011) 4 JCR 226
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 7 Rule 11General Clauses Act, 1897 — Section 10, 9High Court of Jharkhand Rules, 2001 — Rule 325, 325(1)
High Courts27 Jul 2011Dismissed
Dr. Smt. Mukta Kumar Vs State of Jharkhand and Others
Jharkhand High Court · (2011) 4 JCR 338
High Courts27 Jul 2011
Suresh Prasad Yadav Vs The State of Jharkhand and Others
Jharkhand High Court · (2011) 07 JH CK 0111